SKHEM NONGTRI Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) On 16/5/2022, an FIR was lodged before the Officer-In-Charge Nongkhyllam Police Station, South West Khasi Hills informing the police that the minor daughter of the informant on the previous day i.e on 15/5/2022 at around 5:00 PM, as she was going to the river to draw water, on the way she was accosted by two persons one of whom forcefully raped her and the other thereafter attempted to rape her but could not succeed, hence the said report.

(2.) On receipt of the said FIR, a case being Mawkyrwat Women PS Case No. 8(05)22 under Sec. 3(a)/4 POCSO Act r/w Sec. 307 IPC was registered and investigation was launched.

(3.) In course of investigation, one of the accused Shri Borson Nongbri was arrested and is now still in judicial custody. The other accused is said to have absconded and could not be apprehended till date.